J.K. Biswas, J. - (1.) It is not possible to get a clear idea of the grievances of the Petitioner in this writ petition, unless the miscellaneous application (CAN 2519 of 2001), subsequently filed by him, is read. It is only to this application that he annexed the decision of the Respondent company dated August 13/17, 1998 refusing some financial benefits and benefits of promotion, to which according to him he was entitled.
(2.) On May 4, 1985 he was suspended. At that date he was working in E -4 grade and was officiating in E -5 grade. He suffered the suspension because of an F.I.R. lodged by his employer with Kulti police station on May 1, 1985 under the Essential Commodities Act, 1955, Sec. 7(1)(a)(ii), as well as under the Indian Penal Code, 1860, Ss. 379, 411, 420 and 120B. Allegations were also made regarding commission of offences under the Coal Mines (Nationalisation) Act, 1973, Sec. 30(2) and the Prevention of Damage to Public Property Act, 1984, Sec. 4.
(3.) The first information report gave rise to two cases : (1) G.R. case No. 1930 of 1985, arid (2) Special Court case No. 17 of 1987. In the G.R. case charges were framed on July 3, 1989. Charge -sheet was also filed in the special court case. In 1992 he filed two applications in this Court for orders to quash the criminal cases. By judgment and order dated January 28, 1993 the G.R. case was quashed.;